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‘Non-disclosure of past government service can’t be a ground for discharge’: Supreme Court reinstates woman Civil Judge

‘Non-disclosure of past government service can’t be a ground for discharge’: Supreme Court reinstates woman Civil Judge

Published on May 27, 2025May 27, 2025By Santosh Singh

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Previous story‘Non-disclosure of past government service can’t be a ground for discharge’: Supreme Court reinstates woman Civil Judge

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